SANJEEV N Vs. TALUK SUPPLY OFFICER

JUDGEMENT

(1.) These writ petitions have been filed seeking directions to disburse dealers' commission as also to revise transportation costs in accordance with the instructions given by the Central Government. There were further prayers not to collect any amount by way of differential price of kerosene from the petitioners.

(2.) Heard the learned Senior Counsel appearing for the petitioners and the learned Senior Government Pleader Sri.Jafar Khan.

(3.) The petitioners are wholesale distributors appointed under the provisions of the Kerosene Control Order. The petitioners contend that orders issued by the Central Government instructing the State Government to revise the dealers' commission are implemented only after long delays and this results in denial of amounts legally due to the petitioners. It is further contended that when there is an upward revision of wholesale price, the differential price of kerosene is to be retained by the wholesale dealers and the steps taken by the Government to recover this differential price from the distributor is illegal and unsustainable.